Misbah Uddin Laskar vs The State Of Assam And 7 Ors
2021 Latest Caselaw 991 Gua

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GAHC010192362020




                      THE GAUHATI HIGH COURT
  (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                        Case No. : WP(C)/97/2021

         MISBAH UDDIN LASKAR,
         S/O LATE ABDUL HAMID LASKAR, R/O HAILAKANDI TOWN WARD NO. 1
         A, P.O. VICHINGCHA, DIST. HAILAKANDI, PIN 788151, ASSAM.



         VERSUS

         THE STATE OF ASSAM AND 7 ORS
         REPRESENTED BY THE COMMISSIONER AND SECY. TO THE GOVT. OF
         ASSAM, EDUCATION (ELEMENTARY) DEPTT., DISPUR, GUWAHATI 781006

         2:THE COMMISSIONER AND SECY.
          GOVT. OF ASSAM
          PENSION AND PUBLIC GRIEVANCE DEPTT.
          DISPUR
          GUWAHATI 781006

         3:THE COMMISSIONER AND SECY.
          GOVT. OF ASSAM
          FINANCE DEPTT.
          DISPUR
          GUWAHATI 781006

         4:THE DIRECTOR OF ELEMENTARY EDUCATION
         ASSAM
          KAHILIPARA
          GUWAHATI 781019

         5:THE DIRECTOR OF PENSION
          HOUSEFED COMPLEX
          DISPUR
          GUWAHATI 781006
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            6:DIST. ELEMENTARY EDUCATION OFFICER
             HAILAKANDI
            ASSAM.

            7:THE TREASURY OFFICER
             HAILAKANDI
            ASSAM.

            8:THE HEADMASTER
             MAJUR TILLA ME SCHOOL
            VILL. BORBOND
             P.O. BALIURA
             DIST. HAILAKANDI
             PIN 788151
            ASSAM

Advocate for the Petitioner   : MR. M DUTTA

Advocate for the Respondent : SC, ELEM. EDU

BEFORE HONOURABLE MR. JUSTICE ACHINTYA MALLA BUJOR BARUA

Date : 15-03-2021

JUDGMENT & ORDER (ORAL)

Heard Mr. M Dutta, learned counsel for the petitioner, Mr. NJ Khataniar, learned standing counsel for the Elementary Education Department of the Government of Assam, Mr. B Gogoi, learned counsel for the Finance Department and Mr. B Deori, learned Government Advocate for the Pension Department.

2. The petitioner who was working as a Headmaster of Majur tilla ME School in the district of Hailakandi, Assam retired from service on attaining the age of superannuation on 31.12.2017. After his retirement, when the matter was processed for payment of his pensionery benefits, the communication dated 22.05.2020 of the Finance and Accounts Officer in the office of the Directorate of Pension, Assam was made addressed to the District Elementary Education Officer, Hailakandi, by which, it was provided that during his service tenure, the petitioner was paid a salary higher than his actual scale. Accordingly, by the said communication, the District Elementary Education Officer, Hailakandi, Assam was required to Page No.# 3/4

do the needful.

3. The said communication has been assailed in this writ petition on the ground that as per the law laid down by the Hon'ble Supreme Court, recovery from the pensionery benefits cannot be made in respect of any salary that was paid to an employee during his service period for no fault of his own.

4. In the communication of 22.05.2020, it is noticed that there is no such conclusion of the Finance and Accounts Officer in the office of the Directorate of Pension, Assam that the excess salary was paid to the petitioner because of any fault of his or because of any overt act on his part, which had contributed to such payment of excess salary. In the absence of any such material, it cannot be concluded whether the excess salary was paid to the petitioner because of any fault of his.

5. The law in this respect has been settled by the Hon'ble Supreme Court in Shyam Babu Verma and others -vs- Union of India and others , reported in (1994) 2 SCC 521 and State of Punjab and Others -vs- Rafiq Masih (White Washer) and others , reported in (2015) 4 SCC 334, wherein it had been held that in the event an excess salary is paid to an employee during his/her service tenure because of no fault of his/her, such excess payment cannot be recovered from the retirement benefits.

6. The aforesaid provisions of law would squarely be applicable to the facts of this case and as such, the recovery sought to the made by the communication of 22.05.2020 would not sustainable in its present form. However, as no material has been produced before this Court as to whether the excess salary was paid to the petitioner because of any overt act of the petitioner, this Court deems it appropriate that the ends of justice would be met if the authorities in the Pension Department make an assessment as to whether there was any contribution on the part of the petitioner in receiving such excess salary during his service tenure. In the event, if it is found that there was no such contribution from the petitioner leading to such excess payment, the authorities shall not insist upon the recovery in view of the law laid down by the Hon'ble Supreme Court as indicated above.

7. Further, in the event, the authorities arrive at a situation where the excess payment can no longer be recovered from the pensionery benefits; the authorities shall consider and Page No.# 4/4

process the payment of pension to the petitioner as per law.

8. However, as submitted by Mr. B Gogoi, learned Standing Counsel for the Finance Department, it is provided that the correct pay of the petitioner would be Rs.1435/- per month from 01.01.1989. Accordingly, the authorities shall proceed with the payment of pension by taking into account the correct pay that the petitioner ought to have received and not the incorrect higher pay that was paid to him.

9. The aforesaid exercise be done within a period of two months from the date of receipt of a certified copy of this judgment and order.

10. In terms of the above, the writ petition stands disposed of.

JUDGE

Comparing Assistant